Harikishan Sunderlal Virmani v. DCIT

88 Taxmann.com 548High Court2017#7523 most cited

What is Harikishan Sunderlal Virmani v. DCIT authority for?

Reopening an assessment beyond four years based on external information without alleging the assessee failed to disclose material facts is not justified. Assessments reopened on 'borrowed satisfaction' without independent verification are invalid.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2026.

Also referred to as

Harikishan Sunderlal Virmani v. DCIT · section 147 · section 148 · section 149 · reassessment beyond four years · borrowed satisfaction · third party information · material facts · change of opinion · reason to believe

Sections most often in play

Section 147Section 148Section 115BBESection 143(3)Section 145(3)Section 149Section 69CSection 131

Issues it is cited on

third party informationmaterial facts necessary for assessmentbeyond four yearsborrowed satisfactionsection 149(1)(b)section 149(1)income escaping assessmentreason to believeescapement of incomechange of opinionsection 149tangible material

Judgments citing Harikishan Sunderlal Virmani v. DCIT

Jorss Bullion Pvt Ltd, Mumbai vs. Dy Commissioner of Income Tax -Central Circle 7(1), Mumbai

ITA 4758/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain& Shri Omkareswar Chidara

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OMKARESWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 4004/Mum/2025 A.Y: 2017-18 DCIT, CC – 7(1) Vs. Jorss Bullion Pvt Ltd Room No. 653, 6th Floor, AayakarBhawan, MK Road, churchgate, Mumbai. Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai (Applicant) PAN/GIR No. AABCJ9650P (Respondent) ITA No. 4758/Mum/2025 A.Y: 2017-18 Jorss Bullion Pvt Ltd Vs. DCIT, CC – 7(1) Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai Room No. 653, 6th Floor, AayakarB…

DCIT, Central Circle 7(1), Mumbai vs. Jorss Bullion Private Limited, Mumbai

ITA 4004/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain& Shri Omkareswar Chidara

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OMKARESWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 4004/Mum/2025 A.Y: 2017-18 DCIT, CC – 7(1) Vs. Room No. 653, 6th Floor, AayakarBhawan, MK Road, churchgate, Mumbai. (Applicant) Jorss Bullion Pvt Ltd Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai PAN/GIR No. AABCJ9650P (Respondent) ITA No. 4758/Mum/2025 A.Y: 2017-18 Jorss Bullion Pvt Ltd Vs. DCIT, CC – 7(1) Room No. 4, 1st Floor, 97 Shreenathji Building, Bhuleshwar road, Kalbadevi, Mumbai Room No. 653, 6th Floor, AayakarB…

Sh. Mukut Behari Agarwal, Jaipur vs. The DCIT, Circle 1, Jaipur

In the result, the appeals of the assessee is allowed as indicated hereinabove

ITA 1067/JPR/2024[2015-2016]Status: DisposedITAT Jaipur28 Nov 2024AY 2015-2016

Bench: DR. S. SEETHA LAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Ms. Alka Gautam CIT-DR
Section 143(3)Section 144BSection 147Section 148Section 149Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHA LAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 1067/JP/2024 fu/kZkj.ko"kZ@AssessmentYear : 2015-16 Shri Mukut Behari Agarwal cuke The DCIT 211, Laxmi Complex, M.I.Road Vs. Circle-1 Jaipur 302 0001 Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABSPA 1121H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Tarun Mittal, CA jktLo dh vksjls@Revenue by : Ms.…

Jayantilal Sanghvi, Indore vs. ACIT 4(1), Indore

Appeal is partly allowed for statistical purpose

ITA 539/IND/2023[A.Y. 2012-13]Status: DisposedITAT Indore27 Jun 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2012-13 Jayantilal Sanghvi, Acit, 8/10, Warehouse Road, 4(1), बनाम/ Patel Bridge, Indore. Vs. Indore. (Assessee/Appellant) (Revenue/Respondent) Pan: Agtps5825Q Assessee By Shri Venus Rawka, C.A. Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.06.2024 Date Of Pronouncement .06.2024

Section 143(3)Section 147Section 148

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2012-13 Jayantilal Sanghvi, ACIT, 8/10, Warehouse Road, 4(1), बनाम/ Patel Bridge, Indore. Vs. Indore. (Assessee/Appellant) (Revenue/Respondent) PAN: AGTPS5825Q Assessee by Shri Venus Rawka, C.A. Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 12.06.2024 Date of Pronouncement .06.2024 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 27.10.2023 passed by learned Commissioner of In…

Narmada Concast Private Limited, Bhavnagar vs. The Dy. Commissioner of Income Tax, Central Circle-1(1), Ahmedabad

In the result, the appeal filed by the Assessee is hereby allowed

ITA 33/AHD/2023[2013-14]Status: DisposedITAT Ahmedabad03 Jan 2024AY 2013-14

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2013-14 Narmada Concast Pvt. The DCIT, Limited Central Circle-1(1), Survey No. 159/160 Vs Ahmedabad Vill, Malpar, Gogha, Bhavnagar (Respondent) PAN: AAECN1728P (Appellant) Assessee Represented: Shri Parimalsinh B. Parmar & Shri Kushal Fofaria, ARs. Revenue Represented: Ms. Saumya Pandey Jain, Sr.D.R. Date of hearing : 02-11-2023 Date of pronouncement : 03-01-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by…

Assistant Commissioner of Income Tax, Cir.1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, all the grounds of appeal raised by the revenue are dismissed

ITA 345/SRT/2022[2011-12]Status: DisposedITAT Surat05 Apr 2023AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank Of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. Pan No. Aaace 8700 C Appellant/ Assessee Respondent/ Revenue

Section 143(2)Section 143(3)Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. PAN No. AAACE 8700 C Appellant/ assessee Respondent/ revenue Department represented by Shri Ashok B Koli, (CIT-DR) Assessee represented by Shri Ankur Shah, CA Date of hearing 27/02/2023 Date of pronouncement 05/04/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the revenue…

DCIT 15(2)(2), Mumbai vs. M/S Premier Supplies & Services P Ltd, Navi Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1384/MUM/2020[2011-12]Status: DisposedITAT Mumbai03 Aug 2022AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – 15(2)(2) V. M/S. Premier Supplies & Services Pvt. Ltd., Office No. 47, Satya Sai Plaza Room No. 357, 3Rd Floor Sector-11, Plot No. 5 Aayakar Bhavan, M.K. Road Panvel, Navi Mumbai - 410206 Mumbai - 400020 Pan: Aaccg2655A (Appellant) (Respondent) Assessee By : None Department By : Shri Nihar Ranjan Samal

For Appellant: NoneFor Respondent: Shri Nihar Ranjan Samal
Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – 15(2)(2) v. M/s. Premier Supplies & Services Pvt. Ltd., Office No. 47, Satya Sai Plaza Room No. 357, 3rd Floor Sector-11, Plot No. 5 Aayakar Bhavan, M.K. Road Panvel, Navi Mumbai - 410206 Mumbai - 400020 PAN: AACCG2655A (Appellant) (Respondent) Assessee by : None Department by : Shri Nihar Ranjan Samal Date of Hearing : 05.07.2022 Date of Pronouncement : 03.08.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the revenue against or…

DCIT 8(2)(1), Mumbai vs. Shradha Tradelinks P. Ltd, Mumbai

ITA 656/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Apr 2021AY 2008-09

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Deputy Commissioner Of M/S Shradha Tradelinks Income Tax-8(2)(1), Vs. Pvt. Ltd., 1108, Dalamal Aayakar Bhavan, Room Tower, Free Press No. 624, M.K. Road, Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) C.O No.323/Mum/2017 (Arising Out Of Ita No. 656/Mum/2016) (Assessment Year: 2008-09) M/S Shradha Tradelinks Deputy Commissioner Of Pvt. Ltd. Vs. Income Tax, Circle 7(2), 1108, Dalamal Tower, Aayakar Bhavan, Free Press Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) Assessee By : Shri Paresh Shaparia, A.R Revenue By : Shri R. Manjunatha Swamy, Cit D.R Date Of Hearing : 13/01/2021 Date Of Pronouncement : 08/04/2021

For Appellant: Shri Paresh Shaparia, A.RFor Respondent: Shri R. Manjunatha Swamy, CIT D.R
Section 132Section 143(3)Section 147

…ITA No. 656/Mum/2016 AND C.O No. 323/Mum/2017 1 (Arising out of ITA No.656/Mum/2016) A.Y. 2008-09 DCIT Vs. M/s Shradha Tradelinks Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI SHAMIM YAHYA (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Deputy Commissioner of M/s Shradha Tradelinks Income Tax-8(2)(1), Vs. Pvt. Ltd., 1108, Dalamal Aayakar Bhavan, Room Tower, Free Press No. 624, M.K. Road, Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 PAN No. AAFCS1489R (Assessee) (Revenue) C.O No.323/MUM/2017 (Arising out of ITA No. 656/Mum/2016) (Assessment…

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7277/MUM/2019[2013-14]Status: DisposedITAT Mumbai29 Oct 2020AY 2013-14

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year : 2011-12 Income Tax Officer- M/s. Limbo Engineering 15(2)(1), P. Ltd., Room No.357, B-60/B, Stations Plaza, 3rd Flr, Vs. Station Road, Aayakar Bhavan, Bhandup (W), M.K. Road, Mumbai – 400 078 Marine Lines, PAN: AABCL 9224B Mumbai - 400020 (Appellant) (Respondent) ITA Nos.7276 & 7277/M/2019 Assessment Years: 2012-13 & 2013-14 Income Tax Officer- M/s. Limbo Engineering 15(2)(2), P. Ltd., R.No.15B, Gr. Flr, B-60/B, Stations Plaza, Vs. Aayakar Bhavan,…

DCIT Central Circle-7(4), Mumbai vs. M/S Wellknown Polysters Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 1388/MUM/2019[2014-15]Status: DisposedITAT Mumbai29 Oct 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year : 2011-12 Income Tax Officer- M/s. Limbo Engineering 15(2)(1), P. Ltd., Room No.357, B-60/B, Stations Plaza, 3rd Flr, Vs. Station Road, Aayakar Bhavan, Bhandup (W), M.K. Road, Mumbai – 400 078 Marine Lines, PAN: AABCL 9224B Mumbai - 400020 (Appellant) (Respondent) ITA Nos.7276 & 7277/M/2019 Assessment Years: 2012-13 & 2013-14 Income Tax Officer- M/s. Limbo Engineering 15(2)(2), P. Ltd., R.No.15B, Gr. Flr, B-60/B, Stations Plaza, Vs. Aayakar Bhavan,…

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7276/MUM/2019[2012-13]Status: DisposedITAT Mumbai29 Oct 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year : 2011-12 Income Tax Officer- M/s. Limbo Engineering 15(2)(1), P. Ltd., Room No.357, B-60/B, Stations Plaza, 3rd Flr, Vs. Station Road, Aayakar Bhavan, Bhandup (W), M.K. Road, Mumbai – 400 078 Marine Lines, PAN: AABCL 9224B Mumbai - 400020 (Appellant) (Respondent) ITA Nos.7276 & 7277/M/2019 Assessment Years: 2012-13 & 2013-14 Income Tax Officer- M/s. Limbo Engineering 15(2)(2), P. Ltd., R.No.15B, Gr. Flr, B-60/B, Stations Plaza, Vs. Aayakar Bhavan,…

Time Media & Entertainment LLP (Earlier Time Media & Entertainment Private Limited), Mumbai vs. Income Tax Officer 16(1)(5), Mumbai

In the result, the appeal of the assessee in ITA no

ITA 6534/MUM/2017[2010-11]Status: DisposedITAT Mumbai18 Jun 2019AY 2010-11

Bench: Shri Sandeep Gosain & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6534/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ Time Media & Income Tax Officer- Entertainment Llp (Earlier 16(1)(5) Time Media & R.No. 439, 4 Th Floor, V. Entertainment Private Aayakar Bhavan, Ltd.) M.K Marg, 104, Rachna, V.P Road, Mumbai-400020 Vile Parle (W), Mumbai-400056 स्थायी ऱेखा सं./ Pan: Aaact1581C (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Reepal G. Tralshawala Revenue By: Shri. D.G. Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 28.03.2019 घोषणा की तारीख /Date Of Pronouncement : 18.06.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 6534/Mum/2017, Is Directed Against Appellate Order Dated 31.07.2017, Passed By Learned Commissioner Of Income Tax (Appeals)-4, Mumbai (Hereinafter Called “The Cit(A)”) In Appeal No. Cit(A)-4/It-89/Ito-16(1)(5)/2016-17, For Assessment Year 2010-11, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 30.03.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2010-11. I.T.A. No.6534/Mum/2017

For Appellant: Shri. Reepal G. TralshawalaFor Respondent: Shri. D.G. Pansari (DR)
Section 143(1)Section 143(2)Section 143(3)

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.6534/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ Time Media & Income Tax Officer- Entertainment LLP (Earlier 16(1)(5) Time Media & R.No. 439, 4 th Floor, v. Entertainment Private Aayakar Bhavan, Ltd.) M.K Marg, 104, Rachna, V.P Road, Mumbai-400020 Vile Parle (W), Mumbai-400056 स्थायी ऱेखा सं./ PAN: AAACT1581C (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Reepal G. Tralshawal…

The Assistant Commissioner of Income Tax, Circle-2(1), Guntur vs. Lakshmi Constructions, Guntur

In the result, appeal filed by the Revenue and the C

ITA 10/VIZ/2019[2006-07]Status: DisposedITAT Visakhapatnam03 May 2019AY 2006-07

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Blethe Acit, Circle-2(1), Vs. M/S. Lakshmi Constructions, Guntur. D.No. 5-87-22, Sri Balaji House, Lakshmipuram, Guntur. Pan No. Aabfl 6560 B (Appellant) (Respondent) C.O. No. 47/Viz/2019 (Arising Out Of Ita No. 10/Viz/2019) (Asst. Year : 2006-07) M/S. Lakshmi Constructions, Vs. The Acit, Circle-2(1), D.No. 5-87-22, Sri Balaji Guntur. House, Lakshmipuram, Guntur. Pan No. Aabfl 6560 B (Appellant) (Respondent) Assessee By : Shri G.V.N. Hari – Advocate. Department By : Smt. Suman Malik – Sr.Dr Date Of Hearing : 29/04/2019. Date Of Pronouncement : 03/05/2019. O R D E R Per V. Durga Raothis Appeal By The Revenue & The Cross Objection By The Assessee Are Directed Against The Order Of Commissioner Of Income Tax (Appeals)-1, Guntur, Dated 29/09/2018 For The Assessment Year 2006-07. 2 Ita No.10 /Viz/2019 & C.O.No. 47/Viz/2019 (M/S. Lakshmi Constrcutions)

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Smt. Suman Malik – Sr.DR
Section 143Section 143(1)Section 143(3)Section 145(3)Section 147Section 148

…quisite to proceed further and to reassess income beyond four years once original assessment was completed under scrutiny. In view of this, the reassessment by the AO is incorrect. The Hon'ble High court of Gujarat in the case of HariKishan Sunderlal Virmani (88 Taxmann.com 548) held that when there is no allegation of failure of the assessee in disclosing material facts fully and truly in the reasons recorded, the assessment is bad law. The relevant parts of the order are as under: Head note: “………..there was no allegation of assessee's failure to disclose truly and fully material facts necessary for assessment".…

ITO, New Delhi vs. M/S. Jai Gajanan Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4861/DEL/2015[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2007-08

Section 132Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2007-08 Income-tax Officer, vs. Jai Gajanan Enterprises Pvt. Ltd., Ward 13(12), New Delhi. E-292, IInd Floor, Old Double Storey Lane, Ramesh Nagar, New Delhi. PAN-AABCJ6528Q (Appellant) (Respondent) Appellant by Sh. Surender Pal, Sr. DR Respondent by Sh. D.C. Agarwal, Advocate Date of Hearing 26.02.2019 Date of Pronouncement 15.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal filed by the Revenue arises out of the impugned order dated 26.05.2015 of…

Lokhandwala Infrastructure P.Ltd, Mumbai vs. ACIT RG 21(1), Mumbai

In the result appeals of the assessee are allowed in part, whereas appeals of the Revenue are dismissed

ITA 1056/MUM/2015[2005-06]Status: DisposedITAT Mumbai24 Sept 2018AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

Section 143(3)Section 268A(1)

…otice issued for reopening, AO has not pointed out any fault on the part of the assessee to disclose fully and truly all the material facts. For this purpose reliance was placed on the decision of Gujarat High Court in the case of Harikishan Sunderlal Virmani 88 Taxmann.com 548 and Delhi High Court in case of Unitech Limited (W.P.(C) 12324/2015). 7. So far as merit of the addition is concerned, the assessee is aggrieved for addition of Rs.12 lakhs made on the basis of materials seized from the premises of Shri Satish Mundra who has purchased flat from the assessee. As per the AO, the seized material indicate cash…